Section 9(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(2)In the event of the medical officers issuing a certificate confirming that the patient has recovered the provisions of sub-section (2) of Section 30 of the Prisoners Act, 1900 shall apply. In particular, for persons ordered by Courts to be kept in safe custody under sub-section (2) of Section 330 and clause (a) of sub-section (1) of Section 335 of the Criminal Procedure Code, 1973, the case of recovered inmates will necessarily be referred back to the Court which originally ordered safe custody, for further orders regarding the said inmate :Provided that before issuing such certificate the medical officers referred to in sub-rule (1) shall take into consideration the long-term rehabilitation needs and the possibility of relapse in going back into the prison atmosphere.
